Section 40 in Tamil Nadu Hackney Carriage Act, 1911
40. Procedure in case of refusal to pay fare.
(1)If any person who has hired a hackney carriage refuses to pay to the owner or driver thereof, the fare payable under this Act, the Magistrate may order payment of such fare, and also of reasonable compensation for loss of time and, in default of immediate payment, such fare and compensation may be recovered as a fine.(2)Penalty. - If any person who has used any such carriage attempts to evade payment of the legal fare, or any portion thereof, he shall be liable to a fine not exceeding fifty rupees in addition to any payment which may have been ordered under sub-section (1).
